Ugro Capital Limited vs Sarveswaras And Ors
2024 Latest Caselaw 2023 Cal/2

Calcutta High Court

Ugro Capital Limited vs Sarveswaras And Ors on 22 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-145
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Commercial Division)

                                    EC/236/2023

                             UGRO CAPITAL LIMITED
                                      VS
                            SARVESWARAS AND ORS.

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd May, 2024.

Appearance:

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: It is submitted on behalf of the petitioner that the date for

execution of the warrants of arrest had expired and the same be extended by a

period of 12 (twelve) weeks from date.

In view of the aforesaid, the returnable date for the Warrants of Arrest

are extended by 12 (twelve) weeks from date.

The Warrant of Arrest are made returnable on 30 th July, 2024.

The Jurisdictional Superintendent of Police and the Officer-in-Charge of

the local police station are directed to implement this order and ensure due

execution of the Warrants of arrest and production of the judgment-debtors

before this Court on or before the returnable date.

The Superintendent of Police is also directed to file a Report as to why

the Warrants of Arrest have not been executed till date.

(RAVI KRISHAN KAPUR, J.)

SK